Section 9(1)(d) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

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State of Maharashtra - Subsection

Section 9(1)(d) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(d)if the market area includes any part of the area of any Municipal Council or if the market yard is situated in any part of the area of any Municipal Council,-

(i)the Chief Officer of such Municipal Council; and

(ii)one representative of the Municipal Council, elected by the Councillors, of that Council, from amongst themselves:

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State of Maharashtra - Subsection

Section 9(1)(d) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983